JAMNA DEVI W/O ILAMCHAND R/O VILLAGE RAMPUR RAIGHATI P S KOTWALI LAKSAR DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Applicant Smt. Jamna Devi, who is in jail in connection with Crime No. 193 of 2011, relating to offences punishable under section 420, 120B, 504 and 506 of I.P.C., Police Station Kotwali Laksar, District Hardwar, has sought her release on bail.

(3.) Counter affidavit filed on behalf of the State. Same be taken on record.